MANAGING DIRECTOR Vs. S.MALA

JUDGEMENT

(1.) The Transport Corporation has challenged the award passed by the Motor Accident Claims Tribunal, Cuddalore in M.C.O.P.No.1618 of 2018 on the ground of quantum.

(2.) The appellant Transport Corporation is aggrieved by two factors, ie., The award granted under the head of Loss of Income is on the higher side. The amount has been fixed merely on the basis of Ex.P.5, which has not been proved by examining any independent evidence. Further, though the deceased Sivaraj was died a bachelor, the Tribunal has only deducted 2/3rd of the amount under the head of Loss of Income.

(3.) That apart, the petitioners who are claiming compensation are the mother and sister of late Sivaraj, who had died in a road accident. They are entitled to a loss of Love and Affection of only a sum of Rs.80,000.00, whereas the Tribunal below has granted a sum of Rs.2,50,000.00, under this head.